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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1)(ii) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(ii)non-occupancy tenant, that is to say, a tenant holding immediately under a proprietor, land-holder or settlement-holder other than land-holder but not having a right of occupancy in the land held by him; and